DWARAKA NATH CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present application under Sec. 401 read with the Sec. 482 of the Code of Criminal Procedure has been preferred to quash the proceeding being GR case no. 169 of 2017 arising out of Serampore Police Station case no. 28 of 2017 dtd. 19/1/2017 under Sec. 448/451/380/461/427/506/34 of the Indian Penal Code pending before the learned Additional Chief Judicial Magistrate, Serampore, Hooghly.

(2.) The petitioner contended that Gorachand Goswami, the opposite party no. 2 herein, claimed himself to be a co-sharer of Municipal holding no. 2, William Carry Road, Serampore, Hooghly took out an application before the learned Additional Chief Judicial Magistrate, Serampore praying for an investigation and pursuant to a direction passed by the learned Additional Chief Judicial Magistrate, Serampore, the aforesaid proceeding was initiated against the petitioner.

(3.) The allegations levelled against the petitioner in the said petition, may be summarized as follows:-